REGENT COMPUTRONICS PVT. LTD.

Harsha D Appellant

V/S

STATE Respondents

Referred Judgements :-

T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
ANJU CHAUDHARY VS. STATE OF U.P. [REFERRED TO]
SURENDER KAUSHIK VS. STATE OF UTTAR PRADESH [REFERRED TO]
P.SREEKUMAR VS. STATE OF KERALA [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]
KRISHNA LAL CHAWLA VS. STATE OF U.P. [REFERRED TO]

JUDGEMENT

(1.) The petitioner - accused No.3 calls in question registration of crime in Crime No.188 of 2022 of Ramamurthynagar Police Station registered for offences punishable under Ss. 120B, 420, 465, 468, 471 read with Sec. 34 of the IPC.

(2.) Heard the learned senior counsel Sri Sandesh J.Chouta appearing for the petitioner and the learned Additional Advocate General Sri R.Subramanya representing the State.

(3.) Brief facts leading to the filing of the present petition, as borne out from the pleadings are as follows:-

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HARSHA D Vs. STATE

Referred Judgements :-

JUDGEMENT

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